M MARIDEV Vs. STATE OF KARNARAKA

JUDGEMENT

(1.) AGGRIEVED by the order dated 2 1. 3. 2007 refusing to quash the preliminary notification dated 15. 07. 1982 and the final notification dated 05. 08. 1986 of the 3rd respondent herein, in so far as the petitioners lands are concerned, which were acquired by the 2nd respondent-Bangalore Development Authority, for the purpose of formation of Nagarbavi II stage Housing Scheme, the unsuccessful writ petitioners in W. P. No. 8340/2003 have filed the above writ appeal.

(2.) FOR the purpose of convenience the parties are referred to as per their ranking in the Writ Petition.

(3.) THE undisputed factual matrix of the case are: